L. N. Mittal, J. - (1.) Plaintiff-Manjeet Singh by filing this revision petition under Article 227 of the Constitution of India has assailed order dated 10.04.2010 Annexure P-1 passed by learned Additional Civil Judge (Senior Division), Moonak thereby directing the plaintiff-petitioner to affix ad valorem Court fee on the amount of Rs.span 2,00,000/- claimed by him as unliquidated damages in the suit.
(2.) Plaintiff-petitioner has filed suit against defendant- respondent Beant Singh, Principal of school claiming unliquidated damages and compensation of Rs.span 2,00,000/- on account of injuries caused by defendant to the plaintiff.
(3.) Defendant moved application for rejecting the plaint on the ground of non-payment of requisite Court fee alleging that the plaintiff had to pay ad valorem Court fee on suit amount of Rs.span 2,00,000/- claimed by the plaintiff.;